On Saturday, a Court in Delhi granted bail to AAP MLA Amanatullah Khan in a case filed by the Enforcement Directorate for allegedly evading its summons in the Delhi Waqf Board related money laundering case.
Additional Chief Metropolitan Magistrate (ACMM) Divya Malhotra granted bail to Khan on a personal bond of Rs 15,000 and one surety of like amount after he appeared before the court.
The Enforcement Directorate (ED) had moved moved the court, alleging non appearance before the agency, accusing Khan of not joining the probe in the case related to the money laundering case.
(Only the headline and picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed.)
Source Link
Picture Source :
